LexSection 106 — Municipality may compound with livery stable keepers.
The Manipur Municipalities Act, 1994
The municipality, may compound for any period not exceeding one year, with livery stablekeepers and other persons keeping carts, carriages or animals for hire, for a certain sum to be paid for the carts, carriages or animal so kept by such person in lieu of the licence fees specified in any order made by the municipality.Open in Lexace · Ask the AI about this section